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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(b) in The Punjab Ad Hoc, Contractual, Daily Wage, Temporary, Work Charged and Outsourced Employees Welfare Act, 2016

(b)"outsourced employee" means an employee taken on the roll of the State Government or its entities through a private manpower agency for performing duties assigned to him from time to time;